Section 112(2) in U.P. Consolidation of Holdings Rules, 1954
(2)[ Proceedings which, under the provisions of sub-section (1) of Section 47 of the U.P. Consolidation of Holdings (Amendment) Act, 1963 (VIII of 1963), are to be conducted and concluded in accordance with the provisions of the U.P. Consolidation of Holdings Act, 1953 (V of 1954) as it stood immediately before its amendment by the U.P. Consolidation of Holdings (Amendment) Act (VIII of 1963) shall be governed by the rules as they stood immediately before their amendment through Notification No. 437-CH/I-E-256-61, dated March 25, 1964 :Provided that the provisions of Rules 3, 3-A, 14, 55, 56, 56-A, 57, 58, 61, 65, 85, 86, 90, 100, 101, 101-A and 109-B as they stand after their amendment through the notification aforesaid shall apply, and the provisions of Rules 87, 88 and 89 deleted by the said notification shall not apply, to the work in regard to or connected with consolidation operations even to units covered by sub-section (1) of Section 47 of the U.P. Consolidation of Holdings (Amendment) Act (Act VIII of 1963).Explanation. - The forms applicable to any proceedings shall accord with the rules applicable to such proceedings under sub-rule (1) or sub-rule (2) of this rule.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
